Supreme Court - Daily Orders
Conventional Fastners vs Commissioner Of Income Tax Dehradun on 16 May, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.14 COURT NO.11 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 12610/2018
(Arising out of impugned final judgment and order dated 15-11-2017
in ITA No. 21/2017 passed by the High Court Of Uttarakhand At
Nainital)
CONVENTIONAL FASTNERS Petitioner(s)
VERSUS
COMMISSIONER OF INCOME TAX, DEHRADUN & ANR. Respondent(s)
Date : 16-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Salil Kapoor, Adv.
Ms. Soumya Singh, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.05.16 16:35:08 IST Reason: